Punjab-Haryana High Court
Harpal Singh vs State Of Punjab on 15 November, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
242
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
***
CRM-M-51583-2022(O&M)
Date of decision : 15.11.2022
Harpal Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR.JUSTICE VIKAS BAHL
Present: Mr.Ajay Pal Singh Rehan, Advocate
for the petitioner.
Mr. Ramdeep Partap Singh, Sr.DAG, Punjab.
VIKAS BAHL, J.(ORAL)
This is a petition under Section 439 Cr.P.C. for grant of regular bail to the petitioner in FIR no.52 dated 06.04.2017 registered under Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act 1985 (in short "NDPS Act") (Section 29 NDPS Act added later on) at Police Station Division no.2, District Pathankot.
Learned counsel for the petitioner seeks to withdraw the present petition, at this stage.
In view of the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn, at this stage.
Pending miscellaneous application stands disposed of in view of the abovesaid order.
(VIKAS BAHL) JUDGE November 15, 2022 Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 17-11-2022 13:52:51 :::